Shubhani Engineering & Consultants Pvt. Ltd Vs ITO

Income Tax Appellate Tribunal (Delhi G Bench) 9 Jul 2019 Income Tax Appeal No. 1431 /Del Of 2012
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Income Tax Appeal No. 1431 /Del Of 2012

Hon'ble Bench

H. S. Sidhu, J; B.R.R. Kumar (AM)

Advocates

Vivek Bansal, Ashisha Mitta, Ashima Neb

Final Decision

Allowed

Acts Referred

Income Tax Act, 1961 — Section 33B, 142(1), 143(2), 143(2)(ii), 143(3), 144, 158BD, 158BO, 282#Code Of Civil Procedure, 1908 — Order 5 Rule 17, Order 5 Rule 18, Order 5 Rule 19, Order 5 Rule 20

Judgement Text

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Supreme Court
Rajendra Bihari Lal And Another Vs State Of Uttar Pradesh And Others
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Delhi HC
Rachna Bansal & Ors. Vs Commissioner Of The Municipal Corporation Of Delhi & Ors.
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Case Metadata
  • Coram: H. S. Sidhu, J; B.R.R. Kumar (AM)
  • Bench: Division Bench
  • Advocates: Vivek Bansal, Ashisha Mitta, Ashima Neb
  • Result: Allowed
Referenced Acts & Sections

Income Tax Act, 1961 — Section 33B, 142(1), 143(2), 143(2)(ii), 143(3), 144, 158BD, 158BO, 282#Code Of Civil Procedure, 1908 — Order 5 Rule 17, Order 5 Rule 18, Order 5 Rule 19, Order 5 Rule 20

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